reckless disregard of the truth

reckless disregard of the truth

| reckless dis·re·gard of the truth

  1. : disregard of the truth or falsity of a defamatory statement by a person who is highly aware of its probable falsity or entertains serious doubts about its truth or when there are obvious reasons to doubt the veracity and accuracy of a source the knowingly false statement and the false statement made with reckless disregard of the truth, do not enjoy constitutional protection —Garrison v. Louisiana, 379 U.S. 64 (1964)

  1. : a reckless lack of attention to the truth that misleads or deceives another (as a magistrate) whether false statements were made intentionally or in reckless disregard of the truth in support of the warrant —State v. O'Neil, 879 P.2d 950 (1994)